Section 29(4) in Tamil Nadu Private Schools (Regulation) Act, 2018
(4)(a)The competent authority shall communicate its decision on the notice given under sub-section (2) as expeditiously as possible and in any case not later than three months from the date of receipt of the notice;(b)Where the competent authority refuses to grant prior approval for the closure of the private school or class or course or medium of instruction, as the case may be, the educational agency shall continue to run the private school or class or course or medium of instruction, as the case may be;(c)Where the competent authority grants approval for the closure of the private school or class or course or medium of instruction, as the case may be, during the course of an academic year, such closure shall take effect only after the expiry of the said academic year. The recognition of such private school shall be deemed to have been lapsed with effect from the date of approval for the closure of the private school.
